[01
of 2023] [10th
February 2023] An Act further to amend the
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and
Regulation of Trade and Commerce, Production, Supply and Distribution) Act,
2003 (No. 34 of 2003) in its application to the State of Chhattisgarh. Be it enacted by the
Chhattisgarh Legislature in the Sixty-second Year of the Republic of India, as
follows:- (1)
This Act may be called the Cigarettes and
Other Tobacco Products (Prohibition of advertisement and Regulation of Trade
and Commerce, Production, Supply and Distribution) (Chhattisgarh Amendment)
Act, 2021. (2)
It shall come into force from the date of its
publication in the Official Gazette. "(ee) "hookah bar" means an establishment
where people gather to smoke with tobacco and/ or any other flavour from a
community hookah or narghile which is provided individually and/ or
group;" 4A.
Prohibition of hookah bar.- Notwithstanding anything
contained in this Act, no person shall, either on his own or on behalf of any
other person, open or run any hookah bar or serve hookah to customers in any
place, including eating house. Explanation.-The term
"eating house" means any place where food or refreshment of any kind
are provided for visitors, and sold for consumption. 4B. Prohibition
of smoking through hookah in hookah bar.- No person shall smoke
through hookah or narghile in any community hookah bar." (i)
in clause (b), for the punctuation full stop
".", the punctuation semi colon and word ";or" shall be
substituted. (ii)
after clause (b), the following shall be
added, namely:- "(c)
Where any hookah bar is being run." "13A.
Power to seize in case of hookah bar.- If any Police officer/Excise
officer, not below the rank of a Sub-Inspector, authorized by the State
Government, has reason to believe that the provisions of Section 4A have been,
or are being, Contravened, he may seize any material or article used as a
subject or means of hookah bar." "21A.
Punishment for running hookah bar.- Whoever Contravenes the
provisions of Section 4A shall be punishable with imprisonment which may extend
to three years but which shall not be less than one year and with fine which
may extend to fifty thousand rupees but which shall not be less than ten
thousand rupees. 21B.
Punishment for smoking through hookah in hookah bar.- Whoever Contravenes the
provisions of Section 4B shall be punishable with a fme which may be upto five
thousand rupees but which shall not be less than one thousand rupees." "27A.
Offence under Section 4A to be cognizable and non-bailable Notwithstanding anything
contained in this Act, an offence under Section 4A shall be cognizable and
non-bailable."Cigarettes
And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of
Trade And Commerce, Production, Supply And Distribution) (Chhattisgarh
Amendment) Act, 2021
After clause (e) of Section 3 of the Cigarettes and Other Tobacco Products
(Prohibition of Advertisement and Regulation of Trade and Commerce, Production,
Supply and Distribution) Act, 2003 (No. 34 of 2003), (hereinafter referred to
as the Principal Act), the following shall be inserted, namely:-
After Section 4 of the Principal Act, the following shall be added, namely:-
In sub-section (1) of Section 12 of the Principal Act,-
After Section 13 of the Principal Act, the following shall be added, namely:-
After Section 21 of the principal Act, the following shall be added, namely:-
After Section 27 of the Principal Act, the following shall be added, namely:-